Section 5(5) in The Rajasthan Payment of Wages Rules, 1961
(5)Notwithstanding anything contained in this rule where a combined form is sought to be used by the Pay-master to avoid duplication of work for compliance with the provisions of any other Act or the rules framed thereunder, an alternative suitable form in lieu of any of the forms prescribed under this rule, may be used after obtaining prior approval of the Chief Inspector of Factories, Rajasthan.] [Substituted, re-numbered and inserted vide Notification No. GSR 77/F.3 38/ Lab/63, dated 16-10-1970, published in Rajasthan Gazette. Part IV-C(1), Extraordinary. dated 16-10-1970.]
